Andhra Pradesh High Court - Amravati
M.V.Ashok Kumar Reddy vs Sri.D.Muralidhar Reddy Ias on 17 April, 2023
Bench: K Manmadha Rao
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
(original Jurisdiction)
MONDAY, THE SEVENTEENTH DAY OF APRIL
lrwo THOUSAND AND TWENTYTHREE ,~ .I-i.+"
:PRESENT:
THE HONOURABLE DR JUSTICE K MANMADHA RAO
CONTEMPT CASE NO: 847 OF 2023 ,
Between..
M.V.Ashok Kumar Reddy, S/o Sudhakar Reddy, aged 34 years, Pres.ently
working as Ass'lstant Executive Engineer
-` ---___ |J . -I (I/C),
--JJ - R/o 5-19, ChenchugarlPalli,
vontimitta Mandal, YSR Kadapa D'lstrict -516213 Petitioner,
AND
sri.D.Muralidhar Reddy lASI The Managing Director, Andhra Pradesh Medical
services and Infrastructure Development Corporation (APMSIDC), Plot No.9,
sy.No.49, I.T.Park, Mangalagiri, Guntur District -522503
contemnor/Respondent utrf
whereas the petitioner has presented th'ls contempt case under sections 10 to
12 of the Contempt Of Courts Act, 1971, through his COunSel
sri Jawaji Sarath Chandra Praying the High Court to Punish the
contemnor/respondent herein, for willfully and intentionally disobey'lng the order
dated o8.08.2022 passed by the High Court in I.A.No.1 of 2022 -ln W.P. No. 23394 of
2022, in the 'lntereSt Of juStiCe. J~
whereas the said case com-lng on for orders as to admission on this day and
whereas the High Court, upon PeruS'lng the affidavit f'lled therein .and the earlier Order
of the H'lgh Couit dated 10.02.2023 made herein and upon hearlng the arguments Of
sri Jawaji Sarath Chandra Advocate for the Petitioner and Of Sri Venkata Reddy
ch'lttem, Advocate for Respondent, made the following ,~
ORDER..
ff Both the counsels Present.
Learned COunSel for the Petitioner represented that the Present
contempt case Its filed for nob-compliance of the lnter'lm order dated
o8IO8.2022 passed in I.A.No.1 of 2022 -ln W.P.No.23394 of 2022 wherein th'lS
court directed the respondents to consider the case of the pet-ItiOner in the
light of the Judgment Of the Apex Court -ln State of Punjab Vs. Jagjit Singh and
others [2017 (1)SCC 148] and pay min-lmum time SCale and Other benefits
attached to the post of Assistant Executive Eng|lneer (Electrical) tO the
petitioner.
so far, the respondents have not compl|led with the order of this court,
which amounts to d|ISObedienCeI Further, learned COunSel for the respondent ~
represented that he has filed vacate petl|tion I-n the mal-n Writ Petjtjon, whI'Ch iS
Pending before the regular Court.
sl-nee the order of this court is only to consider the case of the
petitl-oner in the light of state of punjab vs. Jagjit singh and others cited
supra, the sole respondent I-S directed to pass orders immedI-ately.
Post on o1.O5.2023. "~
Sd/-M.RAIVIESH BABU
D EsPEUcTT#AR
//TRUE COPY//
ER
To,
1. Sri.D.Muralidhar Reddy lAS, The Managing DI-rector, Andhra pradesh Medical
servl'ces and Infrastructure Development corporation (APMSIDC), Plot No.9r
sy,No.49, I.T.Park, MangalagirI', Guntur District -522503 (by RPAD)
2, One CC to Srl' JawaJ'i Sarath Chandra, Advocate [opuc] ~
3. One CC to Sri Venkata Reddy Chittem, Advocate [opuc] ,~
4. One spare copy
nPC
+
1`
®
HIGH COURT
DR.KMR,J
DATED.-17/04/2O23
POST ON 01-05-2023-
ORDER
CC.No. 847 of 2023
DIRECTION
19 APR2023
